State Of Odisha & Others vs Baisali Panda
2023 Latest Caselaw 11965 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.A. No.962 of 2023

State of Odisha & Others               .....                                 Appellants
                                                          Mr.Rabi Narayan Mishra, AGA

                                       Vs.
Baisali Panda                          .....                                Respondent

                                              Mr.Jajati Keshari Khuntia, Advocate

                CORAM:
                    ACTING CHIEF JUSTICE DR. B.R. SARANGI
                    MR. JUSTICE MURAHARI SRI RAMAN

                                              ORDER

04.10.2023 I.A. No.2469 of 2023 Order No. This matter is taken up through hybrid mode.

02.

2. This application has been filed for condonation of delay.

3. Heard.

4. Considering the submissions made, the delay in filing the appeal is condoned.

5. The I.A. stands disposed of.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE WA. No.962 of 2023 Order No.

03. 1. Mr. R.N. Mishra, learned Additional Government Advocate for the State states that the case of the Appellants is covered by the

judgment of this Court in the case of State of Odisha & Others v. Bindusagar Samantaray; (W.A. No.810 of 2021) and batch, disposed of on 25.09.2023.

2. In view of the above submission, the writ appeal stands disposed of in terms of the judgment of this Court in the case of State of Odisha & Others v. Bindusagar Samantaray; (W.A. No.810 of 2021) and batch, disposed of on 25.09.2023.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE

Aswini

Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 05-Oct-2023 13:44:55